KAILASHANAND MISSION TRUST Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THERE is delay of 210 days in filing this appeal. The delay is not seriously opposed. In the circumstances, the Application for condonation of delay is allowed and the delay stands condoned. The Miscellaneous Application also stands disposed of.

(2.) HEARD the learned counsel for the parties.

(3.) THE appeal is filed against an interlocutory order. Apparently, constructions were made by the appellants. Appellants were asked to pay the compounding fee. They approached the Court challenging the compounding fee as being excessive. By the impugned order, the learned Single Judge has noted as follows: